GOWRAMMA Vs. ASHAM

JUDGEMENT

(1.) These appeals are filed by the claimants as well as respondent No.2, challenging the judgment and award passed by the Additional Senior Civil Judge and MACT-XI, Tumkur, in MVC No.108/2012 and MVC No.109/2012, dtd. 23/4/2014.

(2.) MFA No.6255/2014 is filed by the Insurance Company, while MFA No.1974/2015 is filled by the claimants challenging the judgment and award in MVC No.108/2012, while MFA No.6256/2014 and MFA No.1975/2015 are filed by Insurance Company and the claimant challenging the judgment and award in MVC No.109/2012. As these appeals are arising out of the same accident and since common judgment was passed, all these appeals are heard together and disposed of through this common judgment.

(3.) For the sake of convenience, the parties herein are referred as per the ranks occupied by them before the Tribunal.